1. RULE. Leaned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent-state.
2. By way of the present application, the applicant-accused has prayed, through jail, to release him on parole leave for a period of 21 days on the ground of attending the post death rituals of his cousin brother.
3. I have heard the learned APP and have also perused the documents produced along with the application as well as considered the jail remarks attached with the application. Considering the grounds mentioned and looking to the jail remarks, the application deserves to be allowed.
4. Accordingly the application is PARTLY allowed. The applicant-accused is ordered to be released on parole leave for a period of two weeks from the date of his actual date of release, on executing a personal bond of Rs.5,000/- (Rupees Five Thousand Only) before the jail authority and on usual terms and conditions as may be imposed by the jail authority.
5. The applicant-accused shall surrender before the jail authority after completion of his parole leave, without fail. No further time shall be granted on this ground.
6. Rule is made absolute to the aforesaid extent. Registry is directed to intimate the concerned jail authority/District Magistrate about the present order by sending a copy of this order through Fax message, email and/or any other suitable electronic mode.
